(ii)It shall extend to the whole of Uttar Pradesh except the area which has been or may hereafter be declared as, or included in, [a city under the Uttar Pradesh [Municipal Corporation Act, 1959] [Inserted by U.P. Act 37 of 1978.], or a Municipality or Notified Area under the provisions of the U.P. Municipalities Act, 1916, or as a Cantonment under the provisions of the Cantonments Act, 1924, or as a [Nagar Panchayat] [Substituted by U.P. Act 12 of 1994.] under the provisions of the [U.P. Town Areas Act, 1914] [Repealed vide U.P. Act 12 of 1994] ].
